Vijay Kashinath Goradkar vs The State Of Maharashtra
2021 Latest Caselaw 14728 Bom

          Digitally
                                                                          39-WP-686-2021.odt
          signed by
          SHAMBHAVI
SHAMBHAVI NILESH
NILESH    SHIVGAN
SHIVGAN   Date:
          2021.10.08
          10:57:56       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
          +0530
                              CRIMINAL APPELLATE JURISDICTION

                                 WRIT PETITION NO.686 OF 2021

                       Vijay K. Goradkar                            ... Petitioner
                            Vs
                       The State of Maharashtra                    ... Respondents
                                                      ...

Mr. Prashant Jadhav i/by Ms. Vishakha Vijay Pandit for the Petitioner.

Smt. Sharmila Kaushik, APP for the Respondent-State. Mr. Nilesh P. Dhote, Inspector from Dy. RTO, Navi Mumbai present.

CORAM : SANDEEP K. SHINDE J.

DATE : OCTOBER 7, 2021.

P.C. :

Today, petition is listed for verifying

compliance of the order passed in Criminal Writ Petition

No.686 of 2021. The learned Prosecutor on instructions

submits that the respondents have paid cost of

Rs.50,000/- in terms of paragraph 17 of the judgment

dated 16th July, 2021 in subject Writ Petition. A copy of

Shivgan 1/2 39-WP-686-2021.odt

a letter showing, cost has been paid is taken on record

and marked "X-1" for Identification.

                               (SANDEEP K. SHINDE, J.)




Shivgan                                                   2/2